PUBLIC PROSECUTOR Vs. LOURDUSWAMY

JUDGEMENT

(1.) THIS is an appeal filed by the State against the acquittal passed by the Sub - Divisional Magistrate, Tanjore, Two persons, i.e. , the master and his servant, were prosecuted for selling adulterated buffalo's milk. The master pleaded guilty and was convicted and sentenced to pay a fine of Rs. 50. The servant, accused 2, was let off on the ground that Section 7 of the Prevention of Food Adulteration Act, 1954, does not contemplate both the master and the servant to be prosecuted. Section 7 is as follows: